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Judgment
Ambuj Nath, J
Heard the parties.
Petitioner has been made accused in connection with S.T. Case No. 106 of 2024 arising out of Mango (Olidih) P.S. Case No. 231 of 2023 for the offences registered under sections 147, 148, 149, 448, 452, 506, 427, 435, 436, and 511 of the Indian Penal Code, pending in the court of learned Additional Sessions Judge-V, Jamshedpur.
On 07.08.2023 at about 11.30 a.m., petitioner along with co-accused persons went to the house of the Informant and set his house on fire. They also damaged the vehicles parked there.
It was submitted that the petitioner is in custody since 20.11.2023 and he has got no criminal antecedent. It was further submitted that the bail application of the petitioner was permitted to be withdrawn by the Coordinate Bench of this Court with the liberty to renew his prayer after framing of charge. It was submitted that charge has been framed on .02.03.2024.
Considering the nature of allegation, I am not inclined to enlarge the petitioner on bail. Accordingly, his prayer for bail stands rejected, at this stage.
Petitioner, if so advised, may renew his prayer for bail after three months.